RAVI DHANUHAAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested in connection with Crime No. 03/2022, registered at Police Station-Excise Circle Kota, District Bilaspur (CG), for the offences punishable under Ss. 34(1)(?) (?) 34(2) and 59(?) of the Chhattisgarh Excise Act.

(2.) Case of the prosecution, in brief, is that, 21.000 bulk liters of country made liquor was seized by the police from the present applicant.

(3.) Learned counsel for the applicant submits that the applicant has not committed any offence and he has falsely been implicated in crime in question. He is in custody since 16/04/2022.